- (1.) Heard Sri T.K.Mishra, learned counsel for the petitioners,Sri N.K. Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This writ petition has been filed by the petitioners with a prayer to quash the FIR dated 4.8.2017, registered as case crime No.400 of 2017, under Sections 420, 467, 468, 471, 120-B, 506 I.P.C., Police Station Bramhapuri, District Meerut.
(3.) It has been submitted by the petitioners that the petitioners are innocent and have been falsely implicated in the present case with malafide intention.He further submitted that the alleged money is shown to be given to the petitioner no.2 in presence of one witness, namely, Hari Gopal, but the said witness has clearly denied the same. He next argued that the impugned FIR has been lodged by the respondent no3 containing absolutely false, concocted, vague and sweeping allegations against the petitioners.It has next been submitted that apart from the bald allegations made in the FIR no credible evidence whatsoever is forthcoming even prima facie indicating the petitioners' complicity in the commission of the alleged offence, qua the petitioner no.1 who is wife of petitioner no.2, hence the impugned FIR is liable to be quashed.;